- (1.) Committee of management, Gautam Buddha Inter College, Aliganj, District Etah has approached this Court assailing the order dated 11 April 2016 passed by the State Government in exercise of power conferred under Section 16-D (4) of the Uttar Pradesh Intermediate Education Act, 1921 (Act), whereby, appointment of authorized controller to manage the affairs of the institution was approved.
(2.) The short question for determination is as to whether the State Government before passing the order under Section 16-D(4) is bound to give an opportunity to the Committee to show cause.
(3.) In the facts of the present case, a show cause notice dated 1 October 2015 was issued purportedly under Section 16-D(3) by the Director of Education (Madhyamik), Allahabad (Director) to the second petitioner to show cause regarding financial irregularities.;